Telangana High Court
Sahasra Educational Society vs The State Of Telangana on 18 November, 2025
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS. JUSTICE SUREPALLI NANDA
WRIT PETITION No.35041 OF 2025
ORDER:
Heard Sri P. Pandu Ranga Reddy, learned counsel
appearing on behalf of the petitioners, learned Assistant
Government Pleader for Education, appearing on behalf of
respondent No. 1 and Sri Prabhakar Peri, learned Standing
Counsel for Jawaharlal Nehru Technological University,
appearing for respondent No.4.
2. The petitioners approached the Court seeking prayer
as under:
"...to issue an appropriate writ, order or direction more
particularly one in the nature of Writ of Mandamus declaring
the action of the 3rd respondent in rejecting the admission of
out of state students numbering 8 (Pharma-D and B-
Pharmacy-6) admitted to the 2nd Petitioner institution in
Pharma-D and B-Pharmacy Courses for the academic year
2025-26 who were admitted under the left over vacant
seats (spot admissions) category as being illegal, arbitrary,
unconstitutional and violative of the several judgments
passed by this Hon'ble Court and consequently direct the
respondents to forthwith ratify and approve the admissions
of said out of state students numbering 8 and listed in
Annexure P-1 and further direct the respondents to treat the
said admissions as valid for all purposes and pass such
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other order or orders as the Hon'ble court may deem fit and
proper in the circumstances of the case."
3. The case of the petitioners in brief as per the
averments made in the affidavit filed by the petitioners in
support of the present writ petition is as under:
The 1st petitioner promoted the 2nd petitioner institution for
imparting training in B. Pharmacy, M-Pharmacy and Pharma-D
Courses. The 2nd petitioner has been granted approval by the
Pharmacy Council of India and affiliation by the 4th respondent
university. The 2nd petitioner was sanctioned with an intake of
100 seats in Bachelor of Pharmacy Course and 30 seats in
Pharma-D course. The Convenor had handed over a total of 13
vacant seats after final phase of counseling to the 2nd petitioner
institution for the academic year 2025-2026. Out of 13 seats, 3
seats from Pharma-D course and 10 seats from B-Pharmacy
Course were handed over by the Convenor to the 2nd petitioner
Institution. Accordingly, the petitioners have filled up 1 seat in
Pharma-D course and 4 seats in B-Pharmacy Course with locals.
The petitioners filled up 2 seats in Pharma-D course, and 6 seats
in B-Pharmacy course with out of State students when there
were no local candidates available to fill up the said seats. The
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respondent No.3 rejected the said admission of 8 students
belonging to out of State, which is contrary to law laid down by
this Hon'ble Court. Aggrieved by the same, the petitioner
approached the Court by filing the present writ petition with a
direction to respondents forthwith to ratify and approve the
admissions of out of state students numbering 8 and to treat the
said admissions as valid.
4. PERUSED THE RECORD:-
(A) The relevant portion of the order dated
20.11.2009 passed in W.P. No.24581 of 2009 and batch is
extracted hereunder:
"...Except stating that the petitioners do not hail from
the State of Andhra Pradesh, no other reason is stated
by the respondents. This hardly constitutes any basis
to refuse the approval for the admission of the
petitioners. In a way, the stand of the respondents
would be that let the seats go waste, but no candidate
who is otherwise eligible be admitted. Such an
approach cannot be countenanced, much less, would
promote national integration, or merit in education.
Accordingly, the writ petitions are allowed. It is
held that in case the petitioners hold the qualifications
prescribed under the Rules, they shall be entitled to
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pursue the courses. There shall be no order as to
costs."
(B) The relevant portion of the order dated
05.07.2012 passed in W.P. No.31962 of 2011 is extracted
hereunder:
" ...I have heard Sri C.Sudesh Anand, learned
Standing Counsel for APSCHE, appearing for
respondent No.2.
The learned Standing Counsel for APSCHE
submitted that the issues raised in this Writ Petition
were dealt with by this Court by Order, dated
20.11.2009, in W.P.No.24581 of 2009 and batch,
wherein this Court has given exhaustive directions as
to how the claim of the persons similar to the
petitioners herein need to be considered.
In view of the same, this Writ Petition is
disposed of in terms of the said Order with the
direction that the reasons and directions contained
therein shall form part of this order.
As a sequel, WPMP.Nos.39664 & 39665 of 2011
and 11343 of 2012 are disposed of."
5. The learned counsel appearing on behalf of the petitioners
submits that the subject issue in the present writ petition is
squarely covered by the order of this Court dated 20.11.2009
passed in W.P.Nos.24581, 24462, 24590, 24708, 24709, 24716,
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24765, 24766, 24771, 24792, 24816, 24857 and 24864 of 2009
batch of writ petitions.
6. The learned counsel appearing on behalf of the petitioners
further submits that the subject issue is also covered by the
order of this Court dated 13.10.2025 passed in W.P. No.25189 of
2025, order dated 05.07.2012 passed in W.P. No.31962 of 2011
and the order dated 26.11.2014 passed in W.P. No.36003 of
2014 and also the Division Bench of this Court vide its order
dated 05.11.2015 passed in W.P. No.35335 of 2015 and hence
the present writ petition could be disposed of in similar lines.
7. The learned counsel appearing on behalf of the
respondents does not dispute the said submissions made by the
learned counsel appearing on behalf of the petitioners.
8. The present writ petition is disposed of in terms of
the order dated 13.10.2025 passed in W.P. No. 25189 of
2025, order dated 20.11.2009 passed in W.P. Nos.24581,
24462, 24590, 24708, 24709, 24716, 24765, 24766,
24771, 24792, 24816, 24857 and 24864 of 2009 and the
order dated 05.11.2015 in W.P. No.35335 of 2015 passed
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by Division Bench of this Court. However, there shall be
no order as to costs.
Miscellaneous petitions, if any, pending in this Writ
Petition, shall stand closed.
___________________________
MRS. JUSTICE SUREPALLI NANDA
Date: 18.11.2025
Note:
Issue cc by 25.11.2025
(B/o)
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HON'BLE MRS. JUSTICE SUREPALLI NANDA
WRIT PETITION No.35041 of 2025
Dated : 18.11.2025
Note:
Issue cc by 25.11.2025
(B/o)
Skj
